G BALASUBRAMANIAN Vs. UNIFORMED SERVICES RECRUITMENT BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.

(2.) THIS writ petition has been filed to direct the respondent to select and appoint the petitioner as a Fireman, on the basis of his performance in the test conducted by the respondent for such recruitment.

(3.) IN such circumstances, this Court is of the considered view that the petitioner has not shown sufficient cause or reason for granting the reliefs, as prayed for by him. Hence, the writ petition stands dismissed. No costs.